Section 4(1) in The National Company Limited (Acquisition And Transfer Of Undertakings) Rules, 1980
(1)Every intimation to be given to the Commissioner under rule 3 shall be in writing addressed to the Commissioner, and shall contain the following particulars namely:(a)name, description and full address of the mortgagee or the person holding charge, lien or other interest in, or in relation to any such property;(b)name of the undertaking in respect of which the intimation is made;(c)amount due under the mortgage,charge lien or other interest (in Indian currency);(d)particulars of the instrument, if any, by which the mortgage, charge, lien or other interest is secured, support by an attested copy of the instrument;(e)amount, if any, already received with particulars;(f)any other relevant particulars; and(g)relief claimed
